Supreme Court - Daily Orders
Commissioner Of Income Tax-3, ... vs M/S Eastman Exports Global Clothing (P) ... on 27 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.16 COURT NO.13 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
13049/2015
(Arising out of impugned final judgment and order dated 02/02/2015
in TC No. 1068/2014 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX-3, COIMBATORE Petitioner(s)
VERSUS
M/S EASTMAN EXPORTS GLOBAL CLOTHING (P) LTD. Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 27/07/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohtagi,AG.
Mr. G.K.Kumar,Sr.Adv.
Mrs. Anil Katiyar,Adv.
Mr. Manish Pushkarna,Adv.
Ms. Pragya Baghel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C)No. 33475/2012.
(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.08.01 12:53:40 IST Reason: